Supreme Court - Daily Orders
Delhi Metro Rail Corporation Ltd. vs Union Of India on 15 September, 2021
Author: R. Subhash Reddy
Bench: R. Subhash Reddy
ITEM NOS.2+9 Court 12 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 13193-13203/2021
(Arising out of impugned final judgment and order dated 04-05-2021
in LAAPP No. 612/2008 04-05-2021 in LAAPP No. 749/2008 04-05-2021
in LAAPP No. 812/2008 04-05-2021 in LAAPP No. 821/2008 04-05-2021
in LAAPP No. 822/2008 04-05-2021 in LAAPP No. 912/2008 04-05-2021
in LAAPP No. 919/2008 04-05-2021 in LAAPP No. 920/2008 04-05-2021
in LAAPP No. 921/2008 04-05-2021 in LAAPP No. 1082/2008 30-07-2021
in RP No. 109/2021 passed by the High Court of Delhi at New Delhi)
DELHI METRO RAIL CORPORATION LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[OFFICE REPORT FOR DIRECTIONS]
WITH
SLP(C) NOS. 13943-13944/2021 (XIV)
(FOR ADMISSION and IA No.113700/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP (C) NOS. 14305-14306/2021
(FOR ADMISSION and I.R. and IA No.114916/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.114915/2021-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES AND IA No. 116024/2021 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 14376-14377/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.115778/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.115777/2021-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.116032/2021-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 15-09-2021 These petitions were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE R. SUBHASH REDDY
Digitally signed by
Rajni Mukhi
Date: 2021.09.15
HON'BLE MR. JUSTICE HRISHIKESH ROY
16:58:04 IST
Reason:
For Parties : Mr. R. Balasubramanian, Sr. Adv.
Mr. Tarun Johri, AOR
...2/-
- 2 -
Mr. Rajesh Yadav, Sr. Adv.
Mr. Bankey Bihari, AOR
Ms. Ruchira V. Arora, Adv.
Mr. Birendra Bikram, Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Vineet Bhagat, AOR
Mr. K.G. Bhagat, Adv.
Mr. Ajoy Bhushan Kalia, Adv.
Ms. Manju Bhagat, Adv.
Ms. Archna Midha, Adv.
Mr. Mohit Gulati, Adv.
Mr. Nikhil Jain, Adv.
Mr. Aksveer Singh Saggu, Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. Vineet Bhagat, AOR
Mr. K.G. Bhagat, Adv.
Mr. Ajoy Bhushan kalia, Adv.
Ms. Manju Bhagat, Adv.
Ms. Archna Midha, Adv.
Mr. Mohit Gulati, Adv.
Mr. Nikhil Jain, Adv.
Mr. Aksveer Singh Saggu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP (C)Nos. 13193-13203/2021
Issue notice.
Service of notice is waived as the respondents are represented through counsel.
The petitioner shall deposit the enhanced compensation within a period of six weeks from today. On such deposit, respondents are permitted to withdraw half of the enhanced compensation including statutory benefits without furnishing any security, remaining half of the amount by furnishing thirty-party security and also by further undertaking that they will make good such amount in the event of any modification to the market rate fixed by the High court.
List after eight weeks.
...3/-
- 3 -
SLP(C) NOS.13943-13944/2021, 14305-14306/2021 and 14376-14377/2021 Issue notice.
Service of notice is waived as the respondents are represented through counsel.
List alongwith SLP (C) Nos. 13193-13203/2021 .
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)